Chattisgarh High Court
Shri Gyan Singh vs Commissioner Central Excise And ... on 19 February, 2020
Author: Pr Ramachandra Menon
Bench: Pr Ramachandra Menon, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
TAXC No. 29 of 2018
• Shri Gyan Singh S/o Late Khushiya Singh Aged About 56 Years R/o
Nayapara, Chakarbhata, Bilaspur, District Bilaspur, Chhattisgarh
---- Appellant
Versus
• Commissioner Central Excise And Service Tax Raipur, Central Excise
Building, Dhamtari Road, Tikrapara, Raipur, District Raipur, Chhattisgarh
492001
-----Respondents
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For Appellant : Shri Ashok Patil, Advocate For Respondent : Shri Maneesh Sharma, Advocate
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Hon'ble Shri PR Ramachandra Menon, Chief Justice & Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per PR Ramachandra Menon,CJ 19.02.2020
1. Learned counsel for the appellant submits that there is a settlement between the parties and hence prays for withdrawal of this appeal.
2. Permission is granted.
3. Accordingly, the appeal is dismissed as withdrawn.
Sd/- Sd/-
(PR Ramachandra Menon) (Parth Prateem Sahu)
Chief Justice Judge
padma